Section 6(3) in The Evacuee Interest (Separation) Act, 1951
(3)[ No application under this section shall be entertained if filed after the expiry of one year from the commencement of the Evacuee Interest (Separation) Amendment Act, 1960.] [Sub-section (3) added by Central Act 27 of 1960 (with effect from 15th October, 1960).]
